SONU Vs. JASPAL BHATTI

JUDGEMENT

(1.) The challenge in this appeal filed by the claimant is to enhance the amount of compensation awarded by the Tribunal as well as to hold that the accident in question occurred due to the rash and negligent driving of respondent No.1 while driving the truck No.PB-12-N-05856.

(2.) Brief facts of the case are that the appellant, a minor boy aged about 13 years, on 14/3/2013 was going on his bicycle and when he was in front of one Moga Transport, the offending truck, driven by respondent No.1 in rash and negligent manner, came from the opposite side and struck with the bicycle and the appellant fell down. In that process, the truck ran over the left leg of the appellant-claimant. The claimant was taken to the Civil Hospital, Yamuna Nagar, where he was referred to the PGI, Chandigarh.

(3.) The claim petition is filed claiming a compensation of Rs.10,00,000.00 on the grounds that a sum of Rs.02.00 Lacs was spent on the treatment and another amount of Rs.50,000.00 is required for future treatment and the appellant has suffered permanent disability on his left leg apart from the loss of studies and other amenities of life.